M.M.Kumar, President - (1.) The instant petition filed under Section 560 (6) of the Companies Act, 1956 has been placed before us after its transfer from Hon'ble Delhi High Court. The prayer made by the petitioner- Navbhart Gasflame Marketing Co. Pvt. Ltd. and one of its erstwhile director Mr. Inder Dev Sharma are that appropriate orders be passed for revival/restoration of the name of the company-Navbhart Gasflame Marketing Co. Pvt. Ltd. on the register of the Registrar of Companies, Ministry of Corporate Affairs, New Delhi and place the company and all other persons in the same position as nearly as possible as if the name of the petitioner No. 1-company has never been struck off.. A further direction has been sought to the Registrar of Companies-respondent to file a certified copy of the order of this Tribunal within the requisite time.
(2.) Brief facts of the case are that Navbhart Gasflame Marketing Co. Pvt. Ltd.-petitioner No. 1 was incorporated on 24.11.1997 under the provisions of the Companies Act, 1956 as a private limited company vide certificate of incorporation No. U 74999 DL 1997 PTC 090857. The registered office of the Petitioner No. 1-company is situated at F-90, Jagatpuri, Gali No. 7, Post office Krishna Nagar, Delhi - 110051. The petitioner has also referred to the detailed objects of the company. It is sufficed to observe that company-Petitioner No. 1 is engaged in the business of trading of fabrics, textiles goods and other related activities.
(3.) The authorized capital of the petitioner No. 1-company used to be Rs. 1/- lakh divided into 10,000 equity shares of Rs. 10/-each and subscribed capital was Rs. 300/- divided into 30 equity shares of Rs. 10/- each. The company has failed to file its annual return right from 1998-2014 as per the reply filed by the Registrar of Companies.;